SUMIT SHUKLA Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C., 1973 for quashing of FIR No.88/2017 registered at Police Station Bhopalpura, District Udaipur for the offences under Sections 420, 467, 468, 471 and 120-B of IPC.

(2.) The allegations are pertaining to a document by which the petitioner received a cheque of Rs. 6,00,000/- for which a proceedings under section 138 of NI Act was already pending.

(3.) Learned counsel for the petitioner states that the allegations at the most attract the proceedings under section 138 NI Act and would not amount to criminal proceedings. Learned counsel for the petitioner further states that on bare reading of the FIR, the whole offence is pertaining to the cheque issued by the petitioner then the launching of criminal proceedings against him is nothing but pressurizing and harassing the present petitioner.